Section 245MA(5)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 245MA(5)(iii) in The Income Tax Act, 1961

(iii)such order of detention, being an order to which the provisions of section 12A of the said Act apply, has not been revoked before the expiry of the time for, or on the basis of, the first review under sub-section (3) of the said section, or on the basis of the report of the Advisory Board under section 8, read with sub-section (6) of section 12A, of the said Act; or

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Union of India - Subsection

Section 245MA(5)(iii) in The Income Tax Act, 1961